Shabnam Naz vs Sameran Deep Singh And Another
2022 Latest Caselaw 120 j&K

                                                                          Sr. No. 54



       HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                        AT JAMMU
                                 Through virtual mode
                                                   CPSW 675/2017
Shabnam Naz
                                                                    ....petitioner(s)

                 Through :- Mr. K.K.Pathan Advocate


Sameran Deep Singh and another


                                                                  ....Respondent(s)

                Through :-     Mr. Amit Gupta AAG.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                      ORDER

1 In the petition, the petitioner has prayed for initiating the contempt

proceedings against the respondents for willful disobedience and

non-compliance of judgment dated 11-04-2017 passed in SWP No.879/2017

whereby a direction was issued to the respondents to accord consideration to and

dispose of the representation of the petitioner without undue delay, preferably

within a period of four weeks.

2 In compliance to the notice issued, the respondents have filed their

compliance report as also placed on record a copy of order bearing No. 421-SSB

of 2018 dated 10.09.2018 whereby the representation of the petitioner has been

examined and considered and the petitioner has not been found eligible for the

post in view of qualification of Matric with ITI provided in the Advertisement

Notification 02/2014 dated 30.12.2014.

3 In view of the compliance report filed and the consideration order

placed on record, no case is made out for initiating contempt proceedings against

the respondents. Accordingly, proceedings in this contempt petition are closed,

leaving it open to the petitioner to work out his remedy against the consideration

order dated 10.09.2018 (supra) in accordance with law.

4 Mr. Amit Gupta, learned AAG shall provide copy of the compliance

report along with copy of consideration order to Mr. Pathan, learned counsel for

the petitioner within one week from today.

(Sanjeev Kumar) Judge Jammu:

08.02.2022 Sanjeev

Whether order is speaking:Yes